RAGINI OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have been arrayed as respondents by opposite party No.2 in Domestic Violence Case No.02 of 2013 brought under Section 9(b) and 37(2)(c) of the protection of Women of Domestic Violence Act in the court of learned Judicial Magistrate, Motihari. Prayer is for quashment of the said proceeding.

(3.) Prayer is on the ground that petitioner No.1 is unmarried sister-in-law studying in M.Tec. at Bangalore. Petitioner No.2 is mother-in-law, petitioner No.3 is husband of the complainant and petitioner No.4 is father-in-law of the complainant, who is 40% disabled. Petitioner No.5 is married sister-in-law of the complainant.